SAI SONS INTERNATIONAL THROUGH PROPRIETOR Vs. JAGDEO SINGH

JUDGEMENT

(1.) This writ petition has been filed against the order dated 13.7.2011 whereby the amendment application by means of which amendment sought in the written statement has been rejected by the court below.

(2.) A suit for arrears of rent and ejectment was filed by the respondent which was registered as SCC Suit No. 2 of 2010 wherein, interalia, it was mentioned that an agreement was executed between the parties for a period between 1.9.2008 and 31.7.2009 under which the petitioner agreed to pay Rs. 50,000/- per month as rent for the disputed premises.

(3.) Since the tenancy was for a fixed term, it came to an end by 31.7.2009 but despite that, the petitioner did not vacate the disputed premises. Consequently, after service of notice, the present SCC Suit No. 2 of 2010 was filed.